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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in The Special Economic Zones Rules, 2006

(3)The Developer shall declare the place of storage of goods within the Special Economic Zone to the Specified Officer:Provided that in case the storage is outside the processing area but within the Special Economic Zone, such storage shall comply with such safeguards as may be necessary for the purpose and approved by the Specified Officer.